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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Punjab - Subsection

Section 1(2) in The Punjab Relief of Indebtedness Act, 1934

(2)This Part and Parts III, IV, V, VI, VII and VIII shall extend to the whole of Punjab and Part II to such areas as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time, by notification, direct.